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[Cites 0, Cited by 9] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(9) in The Recovery Of Debts Due To Banks And Financial Institutions Act, 1993

(9)A counter-claim under sub-section (8) shall have the same effect as a cross-suit so as to enable the Tribunal to pass a final order on the same application, both on the original claim and on the counter-claim.